- [When Amin has to make an attachment under an order of the Court (Rule 529), and he apprehends that resistance will be offered by the judgment-debtor or any other person he may apply for requisite police help if and when necessary, subject to the conditions following :(i)Application for such assistance should be made through the Presiding Officer of the Court who should not forward the application unless he is satisfied that the attachment cannot be effected without police assistance.(ii)The Superintendent of Police will be entitled to refuse assistance but he should not ordinarily refuse it unless he has not the necessary force available. When he refuses assistance, he will inform the Presiding Officer of the Court of the reasons for his refusal.(iii)If in any particular case, for reasons of urgency, it is not possible to resort to this procedure, the Amin may apply direct to the officer-in-charge of the police station concerned who may refuse to give assistance but should inform the Superintendent of Police, immediately of his reason or such refusal.]
